-Manupatra

MP High Court: Railways Liable for Deaths on Tracks if it Fails to Take Preventive Measures || Ker HC: NDPS Case Stands Even if Contraband Listed in Ml, if Chemical Report Shows Equivalent Weight || Kerala HC: Father’s Retirement Benefits Can Be Attached for Child Maintenance Despite S.60(1)(g) CPC || Supreme Court: A Decree Declared 'Nullity' Can be Challenged at Any Stage, Including Execution || SC Explains How 'Intention' & 'Knowledge' Decide if S.304 IPC Offence is Culpable Homicide Not Murder || NCLAT New Delhi: Public Auction Not Required for Sale of Encumbered Assets if Charge Holders Consent || SC: Rejection of Plaint is Appealable, but no Appeal Lies Against Order Refusing to Reject Plaint || SC Mulls Guidelines After Accused in Lawyers’ Robes Commits Murder in Court Premises || Supreme Court: Subsequent Purchaser Without Due Verification Bound by Previous Sale Agreement || SC: Service Tax Not Applicable on Transfer of Title in Immovable Property

CRIMINAL - Gauhati HC Gives Clean Chit to Rajen Gohain in Rape Case - (26 Mar 2019)